FA/149/2021
2021 Latest Caselaw 5445 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      31.12.2021                        FA No.149 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Siddhartha Singh, learned counsel for the appellant.

This First Appeal has been filed against the judgment and decree dated 25.03.2021, passed by the learned Civil Judge (Senior Division), Haridwar in Original Suit No.262 of 2014 "Gurunanak Traders vs. M/S Verma Electricals", whereby the suit for mandatory injunction for recovery of money against the defendant has been dismissed.

Admit.

Issue notice to the respondent. Steps to be taken within a week. Post this case on 03.03.2022. Summon Lower Court Record.

(Alok Kumar Verma, J.) 31.12.2021

Neha